DCIT, CIRCLE-3(1)(1), INT. TAXATION, NEW DELHI vs. XEBIA IT ARCHITECTS INDIA PRIVATE LIMITED, NEW DELHI
Before: SMT. MADHUMITA ROY & SHRI NAVEEN CHANDRADCIT Circle-3(1)(1), International Taxation, Room No. 416, 4th floor, E-2, Block, Dr.S. P. Mukherjee Civic Centre, J. L. Nehru Marg, New Delhi Vs. Xebia IT Architects India Private Limited 401, Naurang Hosue 21 KG Marg Connaught Place, New Delhi PAN: DELXO0168A Appellant
PER NAVEEN CHANDRA, AM:
The present appeal is filed by the Department of Revenue against the order of the Commissioner of Income Tax (Appeals)-43,
New Delhi (‘Ld. CIT(A)’ for short] dated 15/02/2023 for the Assessment Year 2021-22. 2. The Ld. counsel for the Assessee submitted vide letter dated that the Assessee is in the process of setting the dispute involved in the present appeal under the Direct Tax Vivad se Vishwas Scheme,
2024(‘VSVS’). The Ld. Counsel stated that the assessee has filed the 2
Date:- 17 .04.2025
R.N, Sr.P.S*
3
DCIT Vs. Xebia IT Architects India Pvt. Ltd.